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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(6)The Appellate Authority, shall hear all the concerned, receive the relevant oral/documentary evidence submitted by them, consider the appeal and communicate its decision preferably within 45 (forty five) days from the date of filing the Appeal.